Gujarat High Court
Nitinbhai Manubhai Patel vs State Of Gujarat on 16 May, 2018
Author: B.N.Karia
Bench: B.N.Karia
R/CR.MA/9013/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 9013 of 2018
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NITINBHAI MANUBHAI PATEL
Versus
STATE OF GUJARAT
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Appearance:
MR ADIL R MIRZA(2488) for the PETITIONER(s) No. 1
MR JK SHAH, ADDL.PUBLIC PROSECUTOR for RESPONDENT No. 1
RULE NOT RECD BACK(63) for the RESPONDENT(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE B.N.KARIA
Date : 16/05/2018
ORAL ORDER
1. This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I 28 of 2018 registered with Valsad Rural Police Station, Valsad.
2. Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.
3. Learned Additional Public Prosecutor appearing on behalf of the respondentState has opposed grant of regular bail looking to the nature and gravity of the offence.
4. Learned advocates appearing on behalf of the respective parties do not press for further reasoned order.
Page 1 of 3R/CR.MA/9013/2018 ORDER
5. I have heard learned advocates appearing on behalf of the respective parties and perused the papers of investigation and considered the allegations levelled against the applicant and the role played by the applicant.
6. In the facts and circumstances of the case and considering the nature of allegations made against the applicant in the FIR, without discussing the evidence in detail, prima facie, this Court is of the opinion that this is a fit case to exercise the discretion and enlarge the applicant on regular bail. Hence, the present application is allowed and the applicant is ordered to be released on regular bail in connection with an offence being C.R.No.I-28 of 2018 registered with Valsad Rural Police Station, Valsad, on executing a personal bond of Rs.10,000/ (Rupees Ten thousands only) with one surety of the like amount to the satisfaction of the learned Trial Court and subject to the conditions that he shall;
[a] not enter in the District of Valsad for a period of six months except for marking presence before the Police or to remain present before the Court on the date fixed; [b] not take undue advantage of liberty or misuse liberty;
[c] not act in a manner injuries to the interest of the prosecution;
[d] surrender passport, if any, to the lower court within a week;
Page 2 of 3R/CR.MA/9013/2018 ORDER [e] not leave the State of Gujarat without prior permission of the Sessions Judge concerned; [f] mark presence before the concerned Police Station on alternate Monday for a period of three months only, between 10:00 a.m. and 2:00 p.m.;
[g] furnish latest address of residence to the Investigating Officer and also to the Court at the time of execution of the bond and shall not change the residence without prior permission of this Court;
7. The Authorities will release the applicant only if he is not required in connection with any other offence for the time being. If breach of any of the above conditions is committed, the Sessions Judge concerned will be free to issue warrant or take appropriate action in the matter. Bail bond to be executed before the learned Lower Court having jurisdiction to try the case. It will be open for the concerned Court to delete, modify and/or relax any of the above conditions, in accordance with law. At the trial, learned Trial Court shall not be influenced by the observations of preliminary nature, qua the evidence at this stage, made by this Court while enlarging the applicant on bail. Rule is made absolute to the aforesaid extent.
Direct service is permitted.
(B.N.KARIA, J.) Gaurav+ Page 3 of 3